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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(1)(j) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018

(j)generally do all such acts as may be incidental, conducive or necessary for the purposes of proper and efficient management, maintenance and administration of the properties and affairs of the Devasthan Trust; and to charge such fees for providing services through its sevekaris as the Committee may, from time to time, determine.